Krishna Kumar Singh vs Sandhya Singh
2025 Latest Caselaw 2530 Cal/2

Calcutta High Court

Krishna Kumar Singh vs Sandhya Singh on 11 September, 2025

Author: Ravi Krishan Kapur

Bench: Ravi Krishan Kapur

                                                                              2021:CHC-OS:3339
OIPD-9
                    IN THE HIGH COURT AT CALCUTTA
                               ORIGINAL SIDE
                     (Ordinary Original Civil Jurisdiction

                               EC/220/2018
                             IA NO: GA/3/2024

                          KRISHNA KUMAR SINGH
                                   VS
                             SANDHYA SINGH


  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 11th September, 2025.

Appearance:

Mr. Rachit Lakhmani, Adv.

Mr. Avishek Das, Adv.

Mr. Soubhik Dey, Adv.

...for the award holder.

Mr. Somnath Gangopadhyay, Adv.

...for the judgment debtor.

The Court: The judgment debtor raises an issue of jurisdiction and

nullity of the award.

Liberty is granted to the judgment debtor to file an appropriate

application. Part heard stands cancelled.

Let this matter appear before the Regular Bench.

Affidavit in Compliance filed on behalf of the judgment debtor be kept

with the records. Liberty is granted to the award holder to file a reply if so

advised in accordance with law.

(RAVI KRISHAN KAPUR, J.)

SK.